Supreme Court - Daily Orders
M/S Raja Forging & Gears Ltd. vs Commr.Of Cen.Exc.Chandigarh on 29 March, 2016
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).5258/2009
M/S RAJA FORGING & GEARS LTD. APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, CHANDIGARH RESPONDENT(S)
O R D E R
Since the tax effect is low, we are not inclined to entertain this appeal.
The appeal is dismissed on this ground alone.
......................J. [A.K. SIKRI] ......................J. [R.K.AGRAWAL] NEW DELHI;
MARCH 29, 2016.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.03.30 17:11:21 IST Reason: ITEM NO.36 COURT NO.12 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 5258/2009 M/S RAJA FORGING & GEARS LTD. Appellant(s) VERSUS COMMR.OF CEN.EXC.CHANDIGARH Respondent(s) (with office report)
Date : 29/03/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Ra. Santhanam, Adv.
Mr. Rajendra Singhvi, Adv.
Mr. K.K.L. Gautam, Adv.
Mr. Brij Bhusan,Adv.
For Respondent(s) Mr. Yashank Adhyaru, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Pooja Sharma, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Interlocutory application(s)pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty) COURT MASTER COURT MASTER (Signed order is placed on the file)